Kerala High Court
State Of Kerala vs N.S.S.Karayogam on 16 July, 2008
Author: Kurian Joseph
Bench: Kurian Joseph, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA.App..No. 1416 of 2007(D)
1. STATE OF KERALA
... Petitioner
Vs
1. N.S.S.KARAYOGAM, NO.874,
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent :SRI.K.SUBASH CHANDRA BOSE
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :16/07/2008
O R D E R
KURIAN JOSEPH & HARUN-UL-RASHID, JJ.
----------------------------------------------------------------
L.A.A.NO. 1416 OF 2007
----------------------------------------------------------------
Dated this the 16th day of July, 2008
JUDGMENT
Kurian Joseph, J.
C.M. Application No.1642 of 2007 - Heard. Delay condoned. This appeal is filed by the State against the judgment and decree in L.A.R. No.312 of 1997 on the file of the Additional Sub Court, Kollam. Acquisition is for the purpose of Railways. The Land Acquisition Officer fixed land value at the rate of Rs.7,866/- per Are. The reference court refixed it at Rs.18,525/- per Are. It is seen that such value has been upheld by this Court in the judgments in L.A.A. Nos.1218 of 2007, 1418 of 2007 and 1458 of 2007.
Therefore, there is no merit in this appeal and it is accordingly dismissed. I.A. No.3527 of 2007 is also dismissed.
(KURIAN JOSEPH, JUDGE) (HARUN-UL-RASHID, JUDGE) sp/ KURIAN JOSEPH & HAURN-UL-RASHID, JJ.
L.A.A. NO. 1416/2007 JUDGMENT 16th July, 2008